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The Architects Act, 1972.

8.Disabilities.-

A person shall not be eligible for election or nomination as a member of the Council, if he-

(a) is an undischarged insolvent; or

(b) has been convicted by a court in India for any offence and sentenced to imprisonment for not less than two years, and shall continue to be ineligible for a further period of five years since his release.









  

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